Section 77(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)The Compensation Officer shall issue a notice in Z.A. Form 37-A to the intermediary/intermediaries of a mahal/mahals, in case the number of intermediaries is less then six, and a proclamation in Z.A. Form 37 in case their number exceeds six, directing them to take delivery of bonds and/or receive payment in cash on a specified date. A copy of the proclamation shall be posted at a central place in the village comprising the mahal/mahals and another copy shall be pasted on the notice board of the court of the Compensation Officer. A copy of the proclamation shall also be delivered to the Land Management (Committee of the village. Notice in Z.A. Form 37-A shall issue to only such intermediary/intermediaries who fail to turn up, in compliance with the proclamation on the date specified in the proclamation. On the date so fixed the Compensation Officer shall deliver the bonds and/or make payment in cash through voucher in Z.A. Form 41 to the intermediary/intermediaries or his/their duly authorized agent/agents and take signature of the recipient in token of the receipt on the voucher and/or on Z.A. Form 41-C, as the case may be. The receipt in Z.A. Form 41-C shall be filed along with the roll of the intermediary.
